| Contents |
|
| Sections |
Particulars |
| Title |
The Delhi Rent Act, 1995 |
| Chapter I |
Preliminary |
| 1. |
Short title, extent and commencement |
| 2. |
Definitions |
| 3. |
Certain provisions not to apply to premises |
| 4. |
Registration of tenancy agreements |
| 5. |
Inheritability of tenancy |
| Chapter II |
Rent |
| 6. |
Rent payable |
| 7. |
Standard rent |
| 8. |
Other charges payable |
| 9. |
Revision of rent in certain cases |
| 10. |
Notice of revision of rent |
| 11. |
Rent authority to fix standard rent, etc |
| 12. |
Fixation of interim rent |
| 13. |
Limitation for application for fixation of standard rent, etc |
| 14. |
Limitation of liability of middlemen |
| 15. |
Receipt to be given for rent paid |
| 16. |
Deposit of rent by tenant |
| 17. |
Time limit for making deposit and consequences of incorrect particulars in application for deposit |
| 18. |
Saving as to acceptance of rent and other charges payable and forfeiture thereof in deposit |
| Chapter III |
Repairs of Premises |
| 19. |
Duties of landlord |
| 20. |
Duties of tenant |
| 21. |
Cutting off or withholding essential supply or service |
| Chapter IV |
Protection of Tenants Against Eviction |
| 22. |
Protection of tenant against eviction |
| 23. |
Right to recover immediate possession of premises to accrue to certain persons |
| 24. |
Right to recover immediate possession of premises to accrue to members of the armed forces, etc |
| 25. |
Right to recover immediate possession of premises to accrue to Central Government and State Government employees |
| 26. |
Right to recover immediate possession of premises to accrue to widows, handicapped persons and old persons |
| 27. |
Payment of rent during eviction proceedings |
| 28. |
Restrictions on sub-letting |
| 29. |
Notice of creation and termination of sub-tenancy |
| 30. |
Sub-tenant to be tenant in certain cases |
| 31. |
Recovery of possession for occupation and re-entry |
| 32. |
Recovery of possession for repairs and re-building and re-entry |
| 33. |
Recovery of possession in case of tenancies for limited period |
| 34. |
Special provision for recovery of possession in certain cases |
| 35. |
Permission to construct additional structures |
| 36. |
Special provision regarding vacant building sites |
| 37. |
Vacant possession to landlord |
| Chapter V |
Hotels and Lodging Houses |
| 38. |
Application of the Chapter |
| 39. |
Fixing of fair rate |
| 40. |
Revision of fair rate |
| 41. |
Charges in excess of fair rate not recoverable |
| 42. |
Recovery of possession by manager of a hotel or the owner of a lodging house |
| Chapter VI |
Rent Authorities |
| 43. |
Appointment of Rent Authorities and additional Rent Authorities |
| 44. |
Powers of Rent Authority |
| 45. |
Procedure to be followed by Rent Authority |
| Chapter VII |
Delhi Rent Tribunal |
| 46. |
Establishment of Delhi Rent Tribunal |
| 47. |
Composition of Tribunal and Benches thereof |
| 48. |
Qualifications for appointment as Chairman and Members |
| 49. |
Term of office |
| 50. |
Seniormost Member to act as Chairman or discharge his functions in certain circumstances |
| 51. |
Salaries, allowances and other terms and conditions of services of Chairman and other Members |
| 52, |
Resignation and removal |
| 53. |
Provision as to the holding of offices by Chairman and Member on ceasing to be such Chairman or Member |
| 54. |
Financial and administrative powers of Chairman |
| 55. |
Staff of the Tribunal |
| 56. |
Distribution of business among the Benches |
| 57. |
Jurisdiction, powers and authority of the Tribunal |
| 58. |
Power to punish for contempt |
| 59 |
Application to Tribunal |
| 60. |
Procedure of Tribunal |
| 61. |
Appeal to the Tribunal |
| 62. |
Conditions as to making of interim orders |
| 63. |
Right of applicant to take assistance of legal practitioner |
| 64. |
Power of Chairman to transfer cases from one Bench to another |
| 65. |
Decision to be by majority |
| 66. |
Exclusion of jurisdiction of courts except the Supreme Court |
| 67. |
Transfer of pending cases |
| 68. |
Proceedings before the Tribunal to be judicial proceedings |
| 69. |
Members and staff of Tribunal to be public servants |
| 70. |
Protection of action taken in good faith |
| 71. |
Criminal jurisdiction of the Tribunal |
| 72. |
Amendment of orders |
| 73. |
Finality of orders |
| Chapter VIII |
Penalties |
| 74. |
Penalties |
| Chapter IX |
Miscellaneous |
| 75. |
Jurisdiction of civil courts barred in respect of certain matters |
| 76. |
Rent Authorities to be public servants |
| 77. |
Protection of action taken in good faith |
| 78. |
Special provision regarding decrees affected by the Delhi Tenants (Temporary Protection) Act, 1956 and the Delhi Rent Control Act, 1958 |
| 79. |
Transfer of pending cases to Rent Authority |
| 80. |
Power of Central Government to remove difficulties |
| 81. |
Power to make rules |
| 82. |
Repeal and savings |
| The Schedules |
|
| Schedule I |
[See Sections 6 and 7] |
| Schedule II |
[See Section 8] |
| Schedule III |
[See Sections 19 and 20] |
| Schedule IV |
[See Sub-Section (4) of Section 45] |
